Calcutta High Court (Appellete Side)
448/354B/376/498A/417/498/506/384/120B/354 ... vs In Re: Jayanti Roy & Ors on 5 February, 2020
1 05.02.2020
Sl No.56 b.das Allowed CRM 1224 of 2020 In Re: An application for anticipatory bail under Section 438 of the Code of Criminal Procedure filed on 04.02.20 in connection with Dum Dum P.S. Case No.1106 of 2019 dated 06.12.2019 under Sections 448/354B/376/498A/417/498/506/384/120B/354 of the Indian Penal Code.
And In Re: Jayanti Roy & Ors.
... ... petitioners.
Mr. Kallol Kr. Mondal Mr. Joy Chakraborty ... for the petitioners.
Mr. Swapan Banerjee
Ms. Purnima Ghosh ... ... for the State.
It is submitted on behalf of the petitioners that they are the
parents/relations of the principal accused.
The learned lawyer for the State opposes the prayer for anticipatory bail. Having considered the materials on record and bearing in mind the nature of allegations and in the light of the extent of complicity of the petitioners in the alleged crime, we are inclined to grant anticipatory bail to the petitioners.
Accordingly, we direct that in the event of arrest, the petitioners be released on bail upon furnishing a bond of Rs.10,000/- (Rupees Ten thousand only), each with two sureties of like amount, one of whom must be local, to the satisfaction of the arresting officer and also be subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure, 1973 and on condition that the petitioners shall appear before the investigating officer and hand over their passports, if any, within a fortnight from date. In the event they does not have passports, they shall personally appear before the investigating 2 officer and furnish affidavits to that effect within the time frame mentioned hereinabove.
The application for anticipatory bail is, thus, disposed of.
(Suvra Ghosh, J.) (Joymalya Bagchi, J.)